DEVENDER KUMAR & ANR ETC. Vs STATE OF HARYANA & ORS. ETC.
Case number: Crl.A. No.-000988-000989 / 2010
Diary number: 10587 / 2010
Advocates: DHARMENDRA KUMAR SINHA Vs
PRAMOD DAYAL
THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.988-989 OF 2010 (@S.L.P.(Crl.) Nos.2967-2968 of 2010)
Devender Kumar & Anr. etc. .. Appellants Vs.
State of Haryana & Ors. etc. .. Respondents
J U D G M E N T
ALTAMAS KABIR, J.
1. Leave granted.
2. These Appeals arise out of the judgment and
order passed by the Punjab & Haryana High Court on
19th March, 2010, in Crl.M. Nos.28847 and 28849 of
2008, allowing the application filed by the Station
House Officer, Hodal Police Station, praying for
police remand of the accused, Devender Kumar, for
three days.
3. It appears that when the Appellant No.1,
Devender Kumar, was produced before the Judicial
Magistrate, Palwal on 8th October, 2008, in
connection with case FIR No.333 dated 18th
September, 2008, registered at Hodal Police
Station, District Faridabad under Sections 498-A,
406, 506, 323 read with Section 34 IPC, an
application was made for police remand by an
officer of the rank of Assistant Sub-Inspector,
which was rejected vide an order dated 8.10.2008,
as the said application was contrary to the
provisions of Section 167(1) Cr.P.C. which provide
that an application for police remand can be made
only by an officer not below the rank of Sub-
Inspector. Accordingly, the Appellant No.1 was
remanded to judicial custody and was directed to be
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produced on 22nd October, 2008. Subsequently,
however, the position was rectified and as
indicated hereinabove, an application was made by
the S.H.O., Hodal, on 9th October, 2008, praying for
grant of police remand of the accused/appellant
Devender Kumar for a period of three days. It was
mentioned therein that custodial interrogation of
the accused was necessary for recovery of the dowry
articles. The said application was dismissed by the
learned Judicial Magistrate on 10th October, 2008.
The learned Magistrate granted bail to Appellant
No.1 by another order dated 10th October, 2008. The
Respondent No.4, Kavita alias Shama, filed Criminal
Misc. No.28847-M and 28849-M of 2008 in the High
Court of Punjab and Haryana praying for
cancellation of the bail granted to the appellants.
She also prayed for quashing of the orders dated
8.10.2008 and 10.10.2008 by which the application
for remand of Appellant No.1 had been rejected. By
the impugned order dated 19th March, 2010, the High
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Court allowed the Criminal Misc. Petitions and
quashed the orders dated 8.10.2008 and 10.10.2008
upon holding that Devender Kumar, the Appellant
No.1 herein, had made a disclosure statement that
dowry articles had been given to him and those
articles were lying in his house at Delhi, which
could be identified and recovered. Aggrieved by
the order dated 19.3.2010 passed by the High Court
in Criminal Misc. Nos. 28847-M and 28849-M of 2008,
the appellants have filed this appeal.
4. Appearing for the Appellants, Mr. Siddharth
Luthra, learned Senior Advocate, urged that the
order of the High Court impugned in these
proceedings, directing cancellation of bail
granted to the Appellants and further allowing the
application for police remand filed on behalf of
the Investigating Authorities and directing the
arrest of the Appellants herein and committing them
to police custody, was not only contrary to the
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established principles relating to cancellation of
bail, but also violated the provisions of Section
167(1) Cr.P.C. Mr. Luthra contended that once a
disclosure statement was made, there was no further
need for custodial interrogation as sought for by
the investigating agency. He also submitted that
there was no allegation that the Appellants had
either misused the privilege of bail and had
interfered with the investigation or had resorted
to tampering with the evidence of witnesses or
threatened them so as to disrupt the smooth process
of investigation.
5. There is no allegation either that the
Appellants had made themselves unavailable to the
investigating agency after being released on bail.
It was urged that despite the above, the High Court
allowed the prayer for police remand simply upon
observing that the Appellant No.1 made disclosures
during investigation that the dowry articles which
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were given to him were lying in his house at Delhi
which could be identified and recovered. A further
contention was raised by Mr. Luthra that after an
application for police remand had been dismissed
when the Appellants were initially arrested and
produced before the learned Magistrate, a second
application for police remand was not maintainable
and that the order of the High Court cancelling the
grant of bail to the Appellants was also bad on
such ground.
6. Mr. P.R. Agarwal, learned Advocate appearing
for the Respondent No.4-Complainant, however,
submitted that the order of the High Court did not
require any interference, since a large number of
articles given by way of dowry and which were
admitted to have been received by the Appellants,
were yet to be recovered and such recovery could be
made only under custodial interrogation. The same
view was expressed by Mr. Manjit Singh, learned
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Additional Advocate General appearing for the State
of Haryana.
7. As to the second branch of Mr. Luthra’s
submissions that a second application for police
remand was not maintainable after the dismissal of
the first, reference was made to a decision of this
Court in Central Bureau of Investigation, Special
Investigation Cell-I, New Delhi vs. Anupam J.
Kulkarni [(1992) 3 SCC 141], wherein the provisions
of Section 167 Cr.P.c. were gone into in some
detail and the very question which is now before us
was also considered and it was held that within the
first 15 days period of remand, the Magistrate
could direct police custody other than judicial
custody, but if the investigation was not completed
within the first 15 days’ period of remand, no
further police remand could be made. It was
emphasized that police remand would only be made
during the first 15 days after arrest and
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production before the magistrate and not otherwise,
although, judicial remand could extend to 60 days
from the date of arrest and in special cases, to
within 90 days.
8. We have carefully considered the submissions
made on behalf of the respective parties and we are
of the view that the order of the High Court
requires intervention on the two points argued by
Mr. Luthra.
9. Bail had been granted to the Appellants by the
learned Magistrate, Palwal, on 10th October, 2008,
and as indicated hereinbefore, there is no
allegation that the same had been misused or that
any attempt had been made after the Appellants were
granted bail to recover the articles alleged to
have been given to the Appellant No.1 at the time
of marriage with the complainant. The reason given
by the High Court for cancellation of the orders
granting bail and directing the arrest of the
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Appellants on the ground that disclosures have been
made by the Appellants and that their police
custody was necessary for recovery of the same, is,
in our view, not sufficient for the purpose of
cancellation of bail granted earlier.
10. With regard to the second point which was urged
by Mr. Luthra, the same was considered in depth and
was settled in the case of Anupam J. Kulkarni’s
case (supra) referred to hereinabove. What is
clear is the fact that police remand can only be
made during the first period of remand after arrest
and production before the Magistrate, but not after
the expiry of the said period. Of course, we do
not agree with the submissions made by Mr. Luthra
that the second application for police remand is
not maintainable even if made during the first 15
days period after arrest. The said point has also
been considered and decided in the above case.
Within the first 15 days of arrest the Magistrate
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may remand the accused either to judicial custody
or police custody for a given number of days, but
once the period of 15 days expires, the Magistrate
cannot pass orders for police remand.
11. Having regard to the facts of the case, we
allow these appeals and set aside the impugned
order directing cancellation of bail and re-arrest
passed by the High Court dated 19th March, 2010, and
restore that of the learned Magistrate passed on
10th October, 2008.
______________J. (ALTAMAS KABIR)
______________J. (CYRIAC JOSEPH)
New Delhi Dated: 05.05.2010
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